Section 21 in West Bengal Estates Acquisition Act, 1953
21. Final publication of the Compensation Assessment Roll.
(1) When no objection has been filed or when all such objections have been disposed of, the Compensation Officer shall make such alterations, if any, in the [ xxx ] [The word draft omitted by Section 15(1), ibid.] Compensation Assessment Roll as may be necessary to give effect to any order passed on objections made under [section 15 or section 15A] [Substituted by Section 15(2), ibid for the words, figures and brackets sub-section (1) of section 18.] and shall cause the said roll or the roll as so altered to be finally published in the prescribed manner and make a certificate stating the fact of such final publication and the date thereof and shall date and subscribe the same with his name and official designation.(2)The publication of the Compensation Assessment Roll under sub-section (1) shall be conclusive evidence that the said roll has been duly made under this Chapter and every entry in such roll so finally published shall, subject to any modification by any order on appeal under section 20 [or on revision under section 22], [Inserted by Section 7 of the West Bengal Estates Acquisition (Amendment) Act, 1963 (West Bengal Act 22 of 1963).] be conclusive evidence of the matters referred to in such entry.
